MDSIRAJNDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioners who are two in numbers have prayed for quashing of an order dated 28-12-91 passed by the District Magistrate-cum-Chairman District Education Establishment Committee, Katihar whereby the patitioners have bsen denied the B. A. trained pay scale from 7-4-1973.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioner No. 1 was appointed as an Assistant. Teacher on 20-8-1965 in the alleged scale of pay of I. A. untrained teacher. He allegedly improved his academic qualifications by passing the B. A. examination in the year 1967. He thereafter successfully completed the teachers training examination in the year 1970.